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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Maharashtra - Subsection

Section 60(1) in Maharashtra Jeevan Authority Act, 1976

(1)In the performance of its duties and discharge of its functions [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be guided by such directions on questions of policy as may be given to it, from time to time, by the State Government.